RAMA Vs. NURUDDIN

JUDGEMENT

(1.) The petitioner No. 1 Rama Dashrath seeks to invoke the extra-ordinary jurisdiction of this Court under Articles 226 and 227 of the Constitution of India, by issuing a writ of certiorari or some other writ for quashing the order passed by the Deputy Collector, Nanded, on 21-4-1976 in File No. 75. 1. HTA. Clause. 14 and subsequently confirmed by the Additional Commissioner, Aurangabad, in Appeal No. 76/WTN. App. 20 dated 28-2-1979.

(2.) The facts giving rise to this litigation may be briefly stated as follows:

(3.) It is not much disputed that according to the Muntakhab No. 1247 of 1324 Fasli the whole inam including the suit land devolved jointly on Bashiruddin and Nuruddin Junior and they were recorded as the inam holders. This continued till the coming into force of the Hyderabad Abolition of Inams and Cash Grants Act, 1954, (hereinafter will be referred to as the Hyderabad Inams Abolition Act.)